SONU MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Ss. 411,413,414,419,420,467,468,471,120(B)/ 34 IPC and Ss. 66(B),66(C),66(D) of Information Technology Act.

(3.) Learned counsel for the petitioner submits that he has falsely been implicated in this case due to some confusion. He further submits that he is having no criminal antecedent whatsoever and for no offence he is lying in custody since 27/6/2023. He lastly submits that the charge sheet has already been submitted in this case and the co-accused of this case has already been granted bail by this Court in B.A. No. 8549 of 2023, as such he may be enlarged on bail.